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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)Every 'C' Class Council shall appoint a Standing Committee and may appoint such Subjects Committees [(including a Women and Child Welfare Committee)] [These brackets and words were inserted by Maharashtra 21 of 1992, Section 25(a).] as if may deem necessary.